GOVERNMENT OF TAMIL NADU, REP BY ITS SECRETARY, SCHOOL EDUCATION DEPARTMENT; THE DIRECTOR OF SCHOOL EDUCATION AND THE DISTRICT EDUCATIONAL OFFICER Vs. RAO BAHADUR A K D DHARMARAJA GIRLS HIGHER SECONDARY SCHOOL, REP BY ITS CORRESPONDENT

JUDGEMENT

(1.) The above writ appeal is directed against the order dated 08.11.2002 made in W.P.7401 of 2000, in and by which, the learned single Judge, after setting aside the impugned order, has directed the respondent therein to disburse the salary to P. Jamuna, the writ petitioner, in the cadre of secondary grade teacher and also all consequential benefits.

(2.) The learned single Judge has issued such a direction mainly relying on paragraph 27 of the common order passed in Writ Appeal Nos.991 to 998 of 1998 dated 29.06.2001 reported in 2002 Writ Law Reporter 173 (Secretary And Correspondent Uswathun Hasana Oriental (Arabic) Girls Higher Secondary School v. The State of Tamil Nadu).

(3.) We have verified the relevant paragraph viz., 27. We are satisfied that there is no such direction for payment of salary to the secondary grade teacher from the date of her appointment. On the other hand, the learned Government Advocate has brought to our notice G.O.Ms.No.155 School Education(D2) Department dated 03.10.2002, which came to be issued subsequent to the order of the Division Bench dated 29.06.2001. Among the various clauses para 3(3) is relevant, which reads as under.